GOVT PENSIONERS ASSOCIATION Vs. STATE OF TRIPURA

JUDGEMENT

(1.) In this writ petition under Article 226 of the Constitution of India the petitioner which is a registered Association, namely, Government Pensioners' Association, Tripura having its Registration No. 228/75 prays for the issue of a writ in the nature of mandamus directing the respondents to pay the Dear- ness Relief at the rate applicable to the Central Government pensioners.

(2.) I have heard Mr D.K. Biswas, the learned counsel appearing on behalf of the petitioner and Mr A. Chakraborty the learned Advocate General assisted by Mr A. Ghosh, the learned Advocate appearing on behalf of the respondents.

(3.) A detailed narration of the facts set- forth in the writ petition as well as in the counter affidavit is not necessary as in view of the admitted facts the real question which calls for consideration in this writ petition is whether the Government of Tripura is under obligation to pay Dearness Relief at the rate applicable to Central Government pensioners and also to clear up the dues.